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[Cites 0, Cited by 30] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(h) in Gold (Control) Act, 1968

(h)"dealer" means any person who carries on, directly or otherwise, the business of making, manufacturing, preparing, repairing, polishing, buying, selling, supplying, distributing, melting, processing or converting, gold whether for cash or for deferred payment or for commission, remuneration or other valuable consideration, and includes-
(i)a Hindu undivided family which carries on such business;
(ii)a local authority, company, society registered under the Societies Registration Act, 1860 (21 of 1860), co-operative society incorporated under any law with respect to co-operative societies, club, firm or other association of persons which carries on such business, or-